Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(a) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971 (a)that the land or any part thereof or any interests therein shall bot be transferred, except with the previous sanction of the State Government;
